Section 11 in The Administration of Orissa States Orders, 1948
11. Continuance of existing taxes, duties, fees, etc.
- Until other provisions to the contrary are made by or' under this Order, all taxes, ceases or fees, which, immediately before the commencement of this Order, were being lawfully levied by any Ruler of any Orissa state or any local authority under any law for the time being in force in such state shall continue to be levied :Provided that duties on the entry or exit of goods into or from any Orissa states, and Bethi, Begari, Mangam, or other customary dues cease to be levied from the date of the commencement of this Order.
